Section 53(l) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(l)without prejudice to the generality of the provisions of the section 53, the concerned Canal Officer shall, initiate constitution of Water Users' Association under Sections 10, 13 and 16, only after the minor level Water Users, Associations (Primary Branch of Water Users' Association) has been operational in an efficient manner and the Appropriate Authority, is satisfied in the manner prescribed;
